Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 5] [Entire Act] State of Gujarat - Section Section 41 in The Gujarat Municipalities Act, 1963 41. Eligibility of certain members for re-election. - Any person disabled under section 38 from continuing as a councillor shall be eligible for re-election on his disability ceasing.
